Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Bihar - Subsection Section 6(2) in Shatabdi Anna Kalash Yojana Rules, 2011 (2)The payment for lifting of the revolving stock from the godowns of the State Food Corporation shall be made by the concerned PDS shop owner.
